Ramnarayan Jat vs State Of Rajasthan ...
2023 Latest Caselaw 9266 Raj

[2023:RJ-JD:38416]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 4887/2023

Ramnarayan Jat S/o Shri Kaluram Jat, Aged About 53 Years, Resident Of Village Laxmipura, Mangrol District Chittorgarh (Rajasthan).

----Petitioner Versus

1. State Of Rajasthan, Through The Secretary To The Government, Department Of Cooperative, Rajasthan, Jaipur (Rajasthan).

2. The Registrar, Cooperative Societies, Nehru Sahkar Bhawan, 22 Godown, Jaipur (Rajasthan).

3. The State Cooperative Election Authority, 10B, Sansthagat Kshetra, Institutional Area, Raishem Bhawan, Jhalana Dungari, Jaipur (Rajasthan).

4. The Additional Registrar, Cooperative Societies, Chittorgarh (Rajasthan).

5. The Sub Registrar, Cooperative Societies, Chittorgarh (Rajasthan).

6. The Election Officer, Mangrol Gram Seva Sahkari Samiti Limited, Mangrol, District Chittorgarh (Rajasthan).

7. The Unit Returning Officer And Sub Registrar, Cooperative Societies, Chittorgarh (Rajasthan).

8. The Nimbahera Krya Vikrya Sahkari Samiti Limited, Nimbahera, District Chittorgarh Through Its Secretary.

9. The District Collector, Chittorgarh (Rajasthan).

10. Shri Saurabh Sharma, The Secretary, Primary Cooperative Land Development Bank Limited, Chittorgarh (Rajasthan).

----Respondents

For Petitioner(s) : Mr. Trilok Joshi For Respondent(s) : Mr. Sudhir Tak, AAG assisted by Mr. Navneet Singh Birkh Dr. Pratishtha Dave

HON'BLE MS. JUSTICE REKHA BORANA

Judgment

07/11/2023

1. Learned counsel for the respondents Mr. Sudhir Tak and Dr.

Pratishtha Dave jointly submit that controversy is no more res-

integra, as the same has already been decided against the

[2023:RJ-JD:38416] (2 of 2) [CW-4887/2023]

petitioner in the case of Baljeet Singh & Ors. Vs. State of

Rajasthan passed by a co-ordinate Bench of this Court in S.B.

Civil Writ Petition No.4511/2023 on 07.10.2023.

2. In light of such submission, the present petition is

dismissed in light of Baljeet Singh (supra).

3. Stay petition and all pending applications, if any, also stand

disposed of.

(REKHA BORANA),J 44-KashishS/-

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